Section 86 in The Meghalaya Co-operative Societies Rules
86. Reference of a dispute.
- A reference to the Registrar oi any dispute under Section 63 shall be in writing and shall be accompanied by-(a)statement of the subject-matter of the dispute referred to in the form as set forth in the Schedule ;(b)a statement of the claims in the form as set forth in the Schedule ;(c)copy of the ledger account of the defendant in respect of money suit; and(d)such other statement or records as may be required by the Registrar.
